SANJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, Sri Sanjay Kumar Ojha and the learned counsel appearing for the Respondent, Patna Municipal Corporation, Sri Prasoon Sinha.

(2.) The present writ petition has been filed to direct the respondent authorities to reconstruct the culvert (Pulia), which was constructed earlier, in the compliance of the order passed by this Hon'ble Court, but has now again been demolished by the respondent authorities.

(3.) The learned counsel for the petitioner has submitted that the petitioner had earlier filed a writ petition bearing CWJC No. 12280 of 2014, being aggrieved by a notice dtd. 10/7/2014, issued by the Executive Officer, Kankarbagh Circle, Patna Municipal Corporation, Patna whereby and whereunder he, being the convenor of the Kishan Bhawan situated at new Bypass Road, Shivaji Nagar, Kankarbagh, District-Patna, had been directed to remove the construction made over the drain terming it to be an illegal construction. It is submitted that a coordinate Bench of this Court, by an order dtd. 8/8/2014, had stayed the operation of the aforesaid notice dtd. 10/7/2014 and had directed that no action shall be taken by the Corporation for removal of the construction in question till further orders of the Court.